Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act] State of Punjab - Subsection Section 15(2)(b) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965 (b)the number of days for which, the manner in which, and the conditions on which, casual and sick leave shall be allowed to workers under section 4;